- (1.) Counsel for petitioner present. No representation on behalf of the respondents. Counsel for petitioner submitted that he eon.d not serve notiee on the respondents. The Regtstry Lcted to issue notice to the Respondent.
(2.) Counsel for petitioner is directed to rssue pnvate ootice to the respondent and aiso send a copy of the petition. He is directed to ffle the proo of sending and serving the notice to the respondent by way of an affidavtt. Put up on 20.07.2017 at 02.30 P.M.;